YOGENDRA LAYAK, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal appeals; Cr. Appeal (DB) No. 270 of 2009 by the appellants, namely, Yogendra Layak and Anirudh Layak, Cr. Appeal (DB) No. 149 of 2009 by the appellants, namely, Sarju Layak and Bhishnu Layak, Cr. Appeal (DB) No. 212 of 2009 by the appellants, namely, Birbal Layak and Parmeshwar Layak and Cr. Appeal (DB) No. 269 of 2009 by the appellants, namely, Bajendra Layak and Dinesh Layak, have been preferred by the above-named appellants challenging the judgment of conviction under section 302/149 IPC and under section 148 IPC passed in Sessions Case No. 260 of 2003/ 7 of 2008. The appellants, namely, Bajendra Layak and Dinesh Layak have been convicted also under section 326 IPC.

(2.) The above-named appellants have faced the trial on the charge under section 302/149 IPC for committing murder of Wakil Manjhi and under section 307/149 IPC for attempting to cause death of Shambhu Yadav. A common charge under section 147 IPC and section 148 IPC was also framed against them.

(3.) The appellants have been acquitted of the charge under section 307/149 IPC as well as under section 147 IPC.